Dated: 13.05.2026
All Advocates, Litigants, and Court Staff are hereby informed that the eCourts Services Mobile App (Version 4.0) is scheduled for rollout following its recent launch by the eCommittee, Hon’ble Supreme Court of India.
To prevent the permanent loss of saved case data during this upgrade, it is mandatory for all users to back up their information immediately.
✅ Action Required:
Use the “Export” feature within the current mobile application to save your case data.
DEADLINE: 13.05.2026 (Today)
Warning: Failure to complete this backup before the upgrade may result in the permanent deletion of all saved case history and data.
